Section 42 in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
42. Interest.
- The Vishwavidyalaya shall on the 31st day of March every year or as soon as thereafter as is possible :(i)prepare an account of the total interest accrued and received on the investment of the Fund during the year;(ii)determine and notify with the approval of the Vice-Chancellor of the Vishwavidyalaya the rate of which interest shall be allowed during the year on all deposits standing to the credit of every subscriber of the Fund;(iii)credit the amount of interest due to every subscriber based on the balance monthly products of each subscriber's account during the preceding year; and(iv)interest on all sums standing in the books of the fund to the credit of a subscriber shall be payable for a period of six months beyond the date of retirement/resignation/termination/death :Provided that interest shall be paid upto a period of one year from that date if the delay in settling the case is found to be on the part of the Vishwavidyalaya.
